Supreme Court - Daily Orders
Sanchayani Savings Investment (I) ... vs The State Of West Bengal on 3 February, 2015
ITEM NO.1 REGISTRAR COURT. 2 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M K HANJURA
Transfer Case (Civil) No(s). 38/2004
STATE OF WEST BENGAL Petitioner(s)
VERSUS
U.O.I. & ORS. Respondent(s)
Date : 03/02/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Anip Sachthey,adv.
Mr.Saakaar Sardana,adv.
For Respondent(s)
Mr. Ramesh Babu M. R.,Adv.
Mr.Mrinmay Bhattmewara,adv.
Ms. Sushma Suri,Adv.
Mr.Ashok Mathur,adv.
Mr.Ammu Suresh,adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules. The respondent Nos.3-6 shall be at liberty to file the counter affidavit within a period of four weeks.
Three weeks time as last chance is given to the Ld.counsel for the petitioner to file the fresh particulars of the respondent Nos.8 & 9. He shall also take fresh steps for the service of notice to them within the same period. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the same period. The matter shall be listed before the Hon'ble Court on Signature Not Verified 11.02.2015 as directed by order dated 11.11.2014 of the Hon'ble Digitally signed by Sushma Kumari Bajaj Date: 2015.02.05 Court.
15:56:01 IST Reason:
(M K HANJURA) Registrar SB